Section 90(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(3)In respect of any lease made after the commencement of this Act, landowner who is a member of the Armed Forces of the Union, on his discharge from service or posting to the reserve, may by giving the tenant three months notice in writing before the expiry of any year, and any other landowner may by giving the tenant one years notice in writing before the expiry of any term of five years terminate the tenancy if the land owner requires the land bonafide for personal cultivation by him.
